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[Cites 0, Cited by 0] [Section 91(12)] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(12)(ii) in The Goa Agricultural Produce Marketing (Development and Regulation) Rules, 2010

(ii)In addition to the infrastructure mentioned in clause (i) above, the owner of a private yard may provide such other amenities and facilities therein as are requisite of a modern market such as, warehouses, pre-cooling, cold storage (including controlled atmosphere cold storage), ripening chambers, laboratory facilities to evaluate and determine the quality of the produce after processing to satisfy the sanitary and phytosanitary requirements of the consumers, pack houses having grading lines, Kisan Bhawans, loading and unloading sites, electronic auctioning, electronic display of market rates of different commodities, etc.